Section 22 in Bihar Land Disputes Resolution Rules, 2010
22. Attachment of standing crop and sale thereof.
- (i) The Competent Authority may, by order, attach the standing crop over the disputed land in accordance with Section 16 (1) of the Act.(ii)The Competent Authority may order the sale of standing crop, the deposit of sale proceeds thereof and the delivery of sale proceeds in accordance with Section 16 (2) of the Act.
